SNTOSHSINH NARENDRASINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these petitions are filed under Art. 226 of the Constitution of India in which the concerned petitioners have prayed that the order of preventive detention which is likely to be passed against concerned petitioner be quashed and set aside at pre-execution stage.

(2.) Looking to the issue involved in the present petitions, all these petitions are heard together and decided by this common judgment.

(3.) Heard learned advocate Mr.Sandip M Patel for the petitioners in Special Civil Application Nos. 4933 of 2021, 8628 of 2021 and 9974 of 2021 and learned advocate Mr.Sanjay Prajapati for the petitioner in Special Civil Application No. 2924 of 2020 and learned AGP Ms.Jyoti Bhatt for the respondent-authorities. For the sake of convenience, the facts narrated in the petition being Special Civil Application No.8628 of 2021 are considered.